The National Insurance Company ... vs Sri Hemen Deka And Anr
2023 Latest Caselaw 3756 Gua

                                                                    Page No.# 1/2

GAHC010003592017




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : MACApp./304/2023

            THE NATIONAL INSURANCE COMPANY LIMITED
            SUBSIDIARY OF GENERAL INSURANCE CORPORATION OF INDIA,
            REGISTERED HEAD OFFICE AT 3, MIDDLETON STREET, CALCUTTA-700071
            REPRESENTED BY THE ASSTT. MANAGER, GAUHATI REGIONAL OFFICE,
            BHANGAGARH, GUWAHATI-780115



            VERSUS

            SRI HEMEN DEKA and ANR
            S/O SRI DHIRAM DEKA, TENANT OF SRI PARESH DEKA, HOUSE NO. 15,
            ARJUN PATH, P.O. CHANDMARI, DIST. KAMRUP M, ASSAM, PIN 781003

            2:PANKAJ DEKA

             S/O DANIRAM DEKA
             C/O SRI NAREN CHANDRA MEDHI
             HOUSE NO. 54
             NABAGIRI PATH
             CHANDMARI COLONY
             DIST. KAMRUP M
             ASSAM
             PIN 781003 OWNE

Advocate for the Petitioner   : MR. S P SHARMA

Advocate for the Respondent :
                                                                         Page No.# 2/2

                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                        ORDER

Date : 15.09.2023

1. Heard Ms. C. Mozumdar, learned counsel for the appellant.

2. This appeal has been filed by the appellant/Insurance Company under Section 173 of the Motor Vehicles Act, 1988 impugning the Judgment and Award dated 25.07.2016 passed by the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup(M), Guwahati in MAC Case No. 1354/2014.

3. The appeal is admitted.

4. Let the case record of MAC Case No. 1354/2014 be called from the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup(M), Guwahati.

5. Issue notice to the respondents.

6. The appellant shall take steps for issuance of notice on the respondents by registered post with A/D within a week from the date of this order, returnable after four weeks.

7. List this matter after four weeks.

JUDGE

Comparing Assistant